(4)[ In the case of any land to which, in the opinion of the [appropriate Government] [Added by Act 38 of 1923, Section 6.], the provisions of sub-section (1) or sub-section (2) are applicable, the [appropriate Government] [Substituted by A.O.1950.] may direct that the provisions of section 5-A shall not apply, and, if it does so direct, a declaration may be made under section 6 in respect of the land at any time [after the date of the publication of the notification] [Substituted by Act 68 of 1984, Section 13, for " after the publication of the notification" (w.e.f. 29.4.1984).] under section 4, sub-section (1)].
